Section 16 in The Karnataka Tank Conservation and Development Authority Act, 2014
16. Confiscation by the Authorized officer.
(1)The designated officer or empowered officer seizing the property under section 14 shall, without any unreasonable delay produce the property, before the Authorized Officer;(2)When any seized property is produced before the Authorised Officer and he is satisfied that an offence prohibited under section 12 has been committed using such property, the Authorised Officer may whether or not a prosecution is instituted for the commission of such offence, order confiscation of the property so seized.(3)Where the authorised Officer, passing an order of confiscation under sub-section (2), is of the opinion that it is expedient in the public interest so to do, he may order confiscated property or any part thereof to be sold in public auction;(4)where any confiscated property is sold, as aforesaid, the proceeds thereof, after deduction of expenses of any such auction or other incidental expenses relating thereto, shall, where the order of confiscation made under sub-section (2), is set aside or annulled by an order under Section 17 or 18 be paid to the owner thereof or to the person from whom it was seized, as may by specified in such order.
